D.D. SINHA, C.L. PANGARKAR

141 recorded High Court judgment(s) · 2008–2009

Courts

Disposal nature

Recent judgments

• GHANSHYAM CHAITRAM PATLE v. DY. DIRECTOR OF EDUCATION, NAGPUR DIVN. and 6 ORS. — Bombay High Court (2009-10-09)
• KU. UJJAWALA PANDURANGI BAHURUPI and 3 ORS. v. KRISHANI SHIKN. SANSTHA THRU. ITS SECTY. and 2 ORS. — Bombay High Court (2009-06-19)
• MOHAN AJABRAO KHAPANE v. STATE OF MAH THRU ITS SECTY. and 4 ORS. — Bombay High Court (2008-11-14)
• RAMESH RAMBHAU KHOKLE v. LIFE INSURANCE CORP. THRU ITS ZONAL MANAGER and 2 ORS. — Bombay High Court (2008-10-17)
• THE SOC. FOR PROTECTION OF PUBLIC RIGHTS THRU. ITS. SECTY. v. THE GOVT. OF MAH. THRU. ITS. SECTY. and 4 ORS. — Bombay High Court (2008-10-17)
• MOHAN WASUDEORAO GANESHPAURE v. LIFE INSURANCE CORPORATION THRU ITS ZONAL MANAGER and 2 ORS. — Bombay High Court (2008-10-17)
• GOVIND S/O BALKRISHNA KUKSE v. STATE OF MAH. THR.MINISTER FOR COOPERATION and 15 ORS. — Bombay High Court (2008-09-26)
• DR. ABHIJEET S/O MANOHARRAO DESHMUKH AND ANOTHER v. NAGPUR IMPROVEMENT TRUST, NAGPUR AND ANOTHER — Bombay High Court (2008-07-03)
• NANDKISHORS/O ONKAR LAUDKAR v. Z.P.AMRAVATI THR. ITS C.E.O. AND 3 OTHERS — Bombay High Court (2008-07-03)
• PRAMOD S/O NATHUJI MANMODE and 10 ORS. v. STATE OF MAH. THR.MINISTER FOR CO-OPERATION and 5 ORS. — Bombay High Court (2008-07-02)